$~39
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
+ 	W.P.(C) 16207/2025, CM APPL. 66300/2025 & CM APPL. 66301/2025

	IC-74753F LT COL MANALI SHRIVASTAVA   .....Petitioner
				Through:	Mr. Akshay Bhandari, Adv. 

				versus

	UNION OF INDIA AND ORS                           .....Respondents
Through:	Mr. Vijay Joshi, CGSC with Col. Sarika and Major Anish Muralidhar. 
	CORAM:
	HON'BLE MR. JUSTICE C. HARI SHANKAR
	HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
				O R D E R (ORAL)
%				    17.10.2025
C. HARI SHANKAR, J.

1. This petition is replete with allegations against one Ms. Kanika Gupta, who has not been impleaded as a party. 

2. Accordingly, we dismiss this writ petition on the ground of non-impleadment of necessary parties, with liberty to the petitioner to reinstitute the petition after impleading the necessary parties. 


C. HARI SHANKAR, J

OM PRAKASH SHUKLA, J
	OCTOBER 17, 2025/gunn